STATE OF U.P. Vs. GOKUL

JUDGEMENT

(1.) Heard on Admission.

(2.) Challenge in the present acquittal appeal is to the judgment and order dated 12. 09. 2006 passed by Sessions Judge, Bulandshahr in Sessions Trial No. 129 of 2006, acquitting the respondents of the offence under Sections 304 , 201 of IPC.

(3.) Brief facts of the case are that on 28. 05. 2005, FIR Ex. Ka-1 was lodged by PW-1 Dhiraj Singh alleging in it that on 25. 05. 2005 at about 7:00 PM, deceased Herpal left his house, but did not return. Later on 28. 05. 2005, dead body of the deceased was found from the river Ganga. Based on this FIR, offence under Sections 304 / 201 of IPC was registered against accused Gokul. Later, on the basis of extra-judicial confession made by accused Gokul, the other two persons have also been made accused.